SHAM SINGH Vs. PUNJABI UNIVERSITY

JUDGEMENT

(1.) By this common order, four writ petitions bearing CWP Nos. 2479 of 2016, 6990 of 2016, 8527 of 2016 and 16513 of 2016 are being disposed of as common question of law and similar facts have been stated in all the writ petitions.

(2.) For the sake of convenience, the facts are being taken from.

(3.) In the present writ petition, the grievance which is being raised by the petitioners is that they are the retired employees of the Punjabi University, Patiala (for short 'University') and as per the approved Statute/Resolution of the University, the retired employees are entitled for the benefit of leave travel concession (for short 'LTC'), which has not been given to them only on the ground that in the year 2006, a proposal was moved to withdraw the said benefit, which proposal is still pending consideration with the Chancellor of the University and as the matter is sub- judice before the Chancellor, the benefit being claimed by the petitioners cannot be extended till the proposed amendments are decided one way or the other by Chancellor of the University.